Section 42 in The Gujarat Town Planning and Urban Development Act, 1976
42. Making and publication of draft scheme.
(1)Within [nine months] [These words were substituted for the words 'twelve months' by Gujarat 2 of 1999, Section 13 (a) (w.e.f. 01-05-1999).] from the date of the declaration of intention to make a scheme under Section 41, the appropriate authority shall make a draft scheme of the area in respect of which the said declaration has been made and publish the same in the Official Gazette, alongwith the draft regulations for carrying out the provisions of the scheme:Provided that on application by the appropriate authority in that behalf, the State Government may, from time to time, by notification, extend the aforesaid period by such period or periods, as may be specified, therein so however, that the period or periods so extended shall not in any case exceed [three months] [These words were substituted for the words 'six months', by Gujarat 2 of 1999, Section 13 (b) (w.e.f. 01-05-1999).] in the aggregate.(2)If the draft scheme is not made and published by the appropriate authority within the period specified in sub-section (1) or within the period extended under the proviso to that sub-section, an officer appointed by the State Government may make and publish in the Official Gazette, a draft scheme for the area in respect of which the declaration of intention to make a scheme has been made within a period of nine months from the date of the expiry of the aforesaid period, or the extended period, as the case may be.(3)If such publication is not made by the officer appointed under sub-section (2), the declaration of intention to make a scheme shall lapse and for a period of three years from the date of such declaration, it shall not be competent for the appropriate authority to declare its intention to make any town planning scheme for the said area or for any part thereof.
